SHAIK RAFI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) (Respondent in-do-) Petition under Section 389(1) of Cr.P.C., praying that in the circumstances stated in the grounds filed in the Criminal Appeal, the High Court may be pleased to suspend the sentence and enlarge the petitioner on bail in S.C.No. 73 of 2010 on the file of Court of the VIII Additional District & Sessions Judge, Ongole, dt. 18.05.2021, pending disposal of the above Criminal Appeal No. 147 of 2021 on the file of the High Court.

(2.) The Petition. coming on for hearing, upon perusing the petition and the grounds filed in the Criminal Appeal and upon hearing the arguments of Sri Jada Sravan Kumar, Advocate for the Petitioner and of the Public Prosecutor on behalf of respondent/State, the Court made the following _ ORDER :-